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Punjab-Haryana High Court

Raminder Kaur And Anr vs State Of Punjab & Ors on 8 May, 2015

Author: Jaspal Singh

Bench: Jaspal Singh

                                IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                               Sr. No.: 107


                                              Criminal Miscellaneous No.M-14957 of 2015 (O & M)
                                                                     Date of Decision: May 08, 2015


                    Raminder Kaur & another
                                                                                            ..... PETITIONERS

                                                                   VERSUS

                    State of Punjab & others
                                                                                         ..... RESPONDENTS

                                                                      ...

                    CORAM:                     HON'BLE MR. JUSTICE JASPAL SINGH
                                                             ...

                    1.              Whether Reporters of local papers may be allowed to see the judgment?
                    2.              To be referred to the Reporters or not?
                    3.              Whether the judgment should be reported in the Digest?

                                                                      ...

                    PRESENT: -                 Mr. Bishan Dass Rana, Advocate, for the petitioners.

                                                                     . . .


                     Jaspal Singh, J (Oral)

1. This is a petition under Section 482 Cr.P.C. for issuance of direction to respondent Nos.2 and 3 to protect lives and liberty of petitioners from the hands of respondent No.4 as petitioners have solemnized marriage against their wishes and consent.

2. The petitioners moved representation dated May 4, 2015 (Annexure P-5) to respondent No.2 for getting the needful done but no action has been taken so far.

3. Notice of motion.

2015.05.08 14:28 I attest to the accuracy and authenticity of this document High Court of Punjab & Haryana at Chandigarh Crl. Misc. No.M-14957 of 2015 [2]

4. On the asking of Court, Mr. Jaspreet Singh Sekhon, Assistant Advocate General, Punjab, who is present in Court, accepts notice on behalf of official respondents. Copy of petition be supplied to him during the course of the day.

5. The present petition is disposed of with a direction to respondent No.2 - Superintendent of Police, Ropar, to look into the grievances of petitioners unfolded by them in their representation dated May 4, 2015 (Annexure P-5) and if found necessary, take appropriate measures in accordance with law.

6. However, this order shall not be construed as a measure to treat the marriage of petitioners valid or legal.

                                                                        (Jaspal Singh)
                    May 08, 2015                                           Judge
                    avin




AVIN KUMAR
2015.05.08 14:28
I attest to the accuracy and
authenticity of this document
High Court of Punjab & Haryana at
Chandigarh